ANUP KUMAR ROY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) By this writ petition, the petitioners, who were registered/enrolled as Pharmacists in the State of Tripura for carrying on profession or business of pharmacy, prayed for issuing a writ, restraining and/or prohibiting the official respondents from acting in any manner in furtherance of the impugned decision, not to renew the licences of the petitioners, in furtherance of the judgment and order, dated 15.09.2006, passed by Single Bench of this Court in Civil Rule No.400 of 1996(Annexure-P4 to the writ petition), which was affirmed by the Division Bench of this Court in an appeal filed by the official respondents vide judgment and order dated, 14.11.2011, in WA No.66 of 2006(Annexure-P5 to the writ petition).

(2.) Heard learned counsel, Mr. Somik Deb for the petitioners and learned G.A., Mr. N.C. Pal for respondent No.1 and learned counsel, Mr. Arindam Bhattacharjee for respondent No.2. Other respondents have chosen to remain absent.

(3.) Let us now have a glimpse to the facts, in short: